T D DAYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS pro bono public writ petition seeks issuance of a writ of mandamus to the Union of India, the 1st respondent herein, to take appropriate action on the representation of the petitioner dated 20.10.2000, addressed to the Hon"ble President of India.

(2.) PROSECUTIONS were launched against Ms. J. Jayalalitha, former Chief Minister of Tamil Nadu under the provisions of the Prevention of Corruption Act, 1988 and 3 Special Courts were constituted for trying the said cases. The said Special Courts were constituted by the State Government in its exercise of power under Section 3 of the Prevention of Corruption Act, 1988. The validity of the said provision was challenged in a batch of writ petitions before this Court, but unsuccessfully. Even the appeals filed before the Supreme Court were dismissed by judgment dated 14.5.1999.